Gokal Chand Mital, J. - (1.) This order will dispose of F. A. O. Nos. 119-M and 120-M of 1986 as they are between the same parties and against the common order of the Court below.
(2.) While the proceedings for grant of divorce were pending, both the parties filed applications under section 27 of the Hindu Marriage Act, 1955, (for short the Act'), for the return of dowry articles or value thereof, or for return of Wari Gifts (the articles given by the husband or his parents). By order dated 28-4-1986 divorce was granted. By separate order dated 28-4-1986, both the applications under section 27 of the Act were decided and while dismissing the husband's application, wife's application was allowed, and it was ordered that the husband would pay Rs. 25,300, the price of 11 tolas of gold which was given to the wife by her parents at the time of marriage, and she was left to her ordinary remedy of civil suit to recovery other articles given to her at the time of marriage. These appeals have been filed by the husband, one against the order dismissing his application and the other against the order directing him to pay Rs. 25,300 to the wife, towards the price of 11 tolas of gold.
(3.) After hearing the learned counsel for the parties and on perusal of the record, I am of the view that there is no merit whatsoever in these appeals.;